Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Greater Bengaluru City Corporation - Section 10(4) in Bangalore Development Authority Act, 1976 (4)The common seal of the Authority shall be in the custody of the Commissioner, who shall personally affix the seal to any contract or other instrument.
